ABOUT DISTRICT COURT
The District Courts in every District and Outlying Courts in some of the Tehsil Headquarters in the State of Uttarakhand are established by the State Government in consultation with the High Court, taking into account the number of cases, the topography of the place and the population distribution in the District. There is a three-tier system of Courts functioning at the District level. These District Courts at various levels administer justice in the State of Uttarakhand under the administrative and supervisory control of the High Court of the State.
The highest Court in each District is that of the District and Sessions Judge. This is the Principal Court of civil and criminal jurisdiction, which derives its jurisdiction in civil matters, like other Civil Courts of the State, primarily from "The Bengal, Agra and Assam Civil Courts Act, 1887". This is also a Court of Sessions and a Special Court of Sessions, Sessions cases and Special Sessions cases are tried by this Court. Apart from that in some of the Districts in the State, Courts of Additional District and Sessions Judges are also established, in addition to the Courts of the District and Sessions Judge depending on the number[...]
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- Regarding the rescheduling of the Local Holiday of 20 November 2026 (Friday) on the Occasion of Egas-Bagwal, to 17 October 2026 (Saturday) on the Occasion of Saptami/Kalratri.
- Regarding to declare a holiday for the District Judiciary of Uttarakhand on 06.06.2026 (Saturday) and to declared a working day on 11.07.2026 (Second Saturday) to compensate this working day.
- Regarding to declare 28.05.2026 (Thursday) as Holiday instead of 27.05.2026 (Wednesday), on account of Id-ul-Zuha, Consequently, 27.05.2026 (Wednesday) shall be the Working day.
- Guidelines for virtual proceedings and other measures for rational utilization of resources.
- Office Order No 12 of 2026 Dated 25-03-2026. Regarding declaration of 30.03.2026 (Monday) as Holiday on account of Mahavir Jayanti, for District Judiciary.
- Interview date for the post of Office Assistant
- Final Result for the posts of office assistant and office peon
- Recruitment for the Post of Office Assistant
- Order dated 24-07-2026 passed by the Hon’ble Supreme Court of India in WP(C) No. 751 of 2026 (Harshita Grover Vs. UOI & Ors.)
- List of Target Cases
- Advertisement for Assistant Legal Aid Defence Counsel
- Advertisement for Office Assistant, Data entry Operator and Office Peon.
- Meri Yojna Book
- Office Order 31 of 2023
- Standing Order 2 of 2023
- Standing order 15 0f 2022
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LATEST ANNOUNCEMENTS
- Regarding the rescheduling of the Local Holiday of 20 November 2026 (Friday) on the Occasion of Egas-Bagwal, to 17 October 2026 (Saturday) on the Occasion of Saptami/Kalratri.
- Office Order No 25 of 2026 Dated 29-08-2026 (Remand Duty Magistrate)
- Order dated 24-07-2026 passed by the Hon’ble Supreme Court of India in WP(C) No. 751 of 2026 (Harshita Grover Vs. UOI & Ors.)
- Regarding to declare a holiday for the District Judiciary of Uttarakhand on 06.06.2026 (Saturday) and to declared a working day on 11.07.2026 (Second Saturday) to compensate this working day.
- Regarding to declare 28.05.2026 (Thursday) as Holiday instead of 27.05.2026 (Wednesday), on account of Id-ul-Zuha, Consequently, 27.05.2026 (Wednesday) shall be the Working day.